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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(1)(g) in Tripura Panchayats Act, 1993

(g)set apart, by public notice, any public source of water supply for drinking or culinary purpose and likewise prohibit all bathing, washing or other acts likely to pollute the source so set apart.